The ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT OF WORKERS (REGULATION) ACT, 2019

RegisteredNo.-768/97
THE ASSAM GAZETTE
~~ct
EXTRAORDINARY
ett~<lS~~~~ ~
PUBLISHED BY THE AUTHORITY
~~381 1iTxt~,1~' 4~, 2019, 13 ~, 1941~)
No.381 Dispur,Wednesday,4th September,2019, 13thBhadra,1941 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BYTHE GOVERNOR
LEGISLATIVEDEPARTMENT :::LEGISLATIVEBRANCH
NOTIFICATION
The 4th September,2019
No. LGL. 198/201817.-The followingActoftheAssamLegislative
AssemblywhichreceivedtheassentoftheGovernoron26thAugust,2019ishereby
publishedforgeneralinformation.
ASSAM ACT NO. X OF 2019
(ReceivedtheassentoftheGovernoron26thAugust,2019)
THE ASSAM PRIVATE PLACEMENT AGENCIES FOR RECRUITMENT
OF WORKERS (REGULATION) ACT, 2019

1724 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019
AN
ACT
to provideforthe regulationofPrivatePlacementAgencies
operatingtheirbusinessorwillingtocommencetheirbusinessintke
Stateof Assamforrecruitmentof workersand formatters
connectedtherewithorincidentalthereto.
Preamble Whereasitisexpedienttoprovidefortheregulationof
PrivatePlacementAgenciesoperatingtheirbusinessorwillingto
commencetheirbusinessintheStateofAssamforrecruitmentof
workersandformattersconnectedtherewithorincidentalthereto;
ItisherebyenactedintheSeventiethYearoftheRepublic
ofIndiaasfollows:-
Shorttitle,extent
and.
commencement
l. (1) ThisActmay be calledtheAssamPrivatePlacement
AgenciesforRecruitmentofWorkers(Regulation)Act,
2019.
(2) ItextendstothewholeofAssam.
(3) Itshallcomeintoforceonsuchdateas the State
Governmentmay,bynotificationintheOfficialGazette,
appoint.
Defmitions 2.(1)
(a)
InthisAct,unlessthecontextotherwiserequires-
"AppellateAuthority"meansan Officerof the State
LabourWelfareDepartment,GovernmentofAssamnot
belowtherankofSecretarytotheGovernmentofAssam
tohearappealunderthisAct;
(b) "ControllingAuthority"meansLabourCommissioner,
AssamoranyotherOfficeroftheStateLabourWelfare
Department,Governmentof Assamtobe notified
specificallyforthepurposeofthisAct;
"Establishment"meansan Establishmentas defined
undersection2(8) of the Assam Shops And
EstablishmentsAct,1971;
(d) "Government"meanstheGovernmentofAssam;
(e) "Inspector"meanstheInspectorappointedundersection
7;
AssamAct
No21of
1974
(c)
(t)"License"meansa licensegrantedundersection5;
(g) "Notification"meansa Notificationpublishedinthe
OfficialGazette;
(h) "prescribed"meansprescribedbyrulesmade underthis
Act;
(i) "PrivatePlacementAgency"meansa personorbodyof

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4,2019 1725
personsotherthana GovernmentAgency,Departmentor
Organizationengaged inthe businessof providing/
supplyingunskilled,semi-skilled,skilledand highly
skilledworkersto any person,Establishment,
GovernmentDepartment,Semi-GovernmentDepartment
and GovernmentUndertakingand Semi-Government
UndertakingwithintheStateofAssamorinanyother
StateofIndiaoroutsideIndia;
(j)"Women" meansa womanasdefinedundersection10of
theIndianPenalCode,1860.
No.45of
1860
(k) "Worker" meansa personengaged, throughPrivate
PlacementAgency,todo anyunskilled,semiskilled,
skilledandhighlyskilledworks,whichtermshallalso
includeDomesticWorkers;
(2) The words"unskilled","semi-skilled","skilled"and
"highlyskilled"respectively,usedinthisActshallmean
and implythe same meaningstothe saidtermsas
determinedbytheGovernment,by order,fromtimeto
time.
(3) WordsandexpressionsusedinthisActand notdefined
shallhavethesamemeaningsasdefinedunderanyother
correspondinglawforthetimebeinginforce.
Appointmentof
theControlling
Authority
..,
-'. The StateGovernmentshall,byNotificationintheOfficialGazette
appointtheLabourCommissioner,Assamtobe theControlling
AuthorityforthepurposeofthisAct.
PersonsorPrivate
placement
Agencynotto
operatewithout
License
4. No personorPrivatePlacementAgencyshallcarryoutor
commencethebusinessofPrivatePlacementAgency,unlesshe
holdsaLicenseissuedunderthisAct:
Providedthata PrivatePlacementAgencywhichcameinto
existencebeforethecommencementofthisAct,shallobtaina
LicenseasrequiredunderthisActwithin90 (Ninety)daysofthe
commencementofthisAct.
Applicationfor
Grantofand
Renewalof
License
5. (J) EveryapplicationforGrantofLicenseundersection4 shall
be insuchformandmannerasmaybe prescribedandshall
be accompaniedbyfeeofrupeesTwoThousandandBank
GuaranteeofrupeesFiveLakhonly.
(2) ControllingAuthoritymaymakesuchinquiryinrespectof

1726 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019
Cancellation 6.
andSuspension
ofLicense
Appointmentof
Inspectors
..
theapplicationreceivedundersub-section(1) and for
makingsuchinquiry,the ControllingAuthorityshall
followsuchprocedureasmaybe prescribed.
(3) A Licenseshallbe issuedonsuchtermsand onsuch
conditionsasmaybeprescribed.
(4) A Licenseissuedunderthissectionshallremainvalidfora
periodofoneyearandmaybe renewedfromtimetotime
onpaymentofsuchfeesandonsuchconditionasmaybe
prescribed.
(1) Ifthe ControllingAuthorityissatisfiedeitheronthe
referencemadetohiminthisbehalforotherwise,that-
(a) a licenseissuedundersection4 has been obtainedby
misrepresentationorsuppressionofmaterialfacts,or
(b) thelicenseholderhas,withoutreasonablecause-failedto
complywiththeconditionsoflicenseorcontravenedany
oftheprovisionsofthisActorrulesmade thereunder,then,
withoutprejudicetoanyotherpenaltywhichtheholderof
the licenseisliableunderthisAct,the Controlling
Authoritymay,aftergivingtheholderofthelicensea
reasonableopportunityofbeingheardby anorder,in
writing,revokethelicenseand forfeitthebankguarantee
furnishedundersub-sectionCl)ofsection5byhimorany
partthereofandcommunicatetheordertotheholderofthe
licenseprovidedthatwhere the ControllingAuthority
considersitnecessarysotodoforspecialreasons,he may,
pendingsuchrevocationorforfeiture,byorder,suspendthe
Licenseforsuchperiodasmaybe specifiedintheorder
andserve,byregisteredpost,suchorderontheholderof
theLicense.
Subjecttoanyrules,thatmaybe made inthisbehalf,the
ControllingAuthoritymayvaryoramenda Licenseissued
underthisAct.
The StateGovernmentshall,by Notificationinthe
OfficialGazette,-
appointtheOfficersoftheLabourWelfareDepartment
notbelowtherankofLabourOfficerasInspectorfor
thepurposeofthisAct;and
defme thelimitwithinwhichanInspectorshallexercise
thepowersconferredonhimbyorunderthisAct.Every
Inspectorshallbe deemed tobe a publicservantwithin
themeaningofsection21 oftheIndianPenalCode.
No.45of
1986
(2)
7. (1)
(a)
Cb)

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4,2019 1727
(2) EveryInspectorappointedunderthissectionshallbe
subjecttothecontroloftheLabourCommissioner-cum
ControllingAuthority.
Powersof
Inspectors
8. Subjecttoanyrulesmade inthisbehalf:an Inspectormay,
withinthelocallimitsforwhichhe isappointed,-
(a) enteratallreasonablehours,withsuchassistance,if
any,of personsintheserviceoftheGovemmentor
anylocalorotherpublicauthorityashe thinksfit,any
premisesorofficeofthePrivatePlacementAgency,
forthepurposeofexamininganyregisterorrecordor
noticesrequiredtobe keptorexhibitedbyorWIderthis
Act,andrequiretheproductionthereofforinspection;
(b) examineanypersonwhom he findsinanysuch
premisesorplaceandwhom he hasreasonablecauseto
believe,isa workeremployedorengaged by the
Agency,therein;
(c) seizeortakecopiesofsuchregister,recordofwagesor
noticesorportionsthereofashe mayconsiderrelevant
inrespectofanoffenceunderthisActwhichhe has
reasontobelievehas been committedby the Private
PlacementAgency;and
(d) exercisesuchpowersasmaybe prescribed.
Appeal 9. (1) Anypersonaggrievedby an Orderofthe Controlling
Authority,made undersection5 or6,may preferan
appeal,insuchformandmannerasmaybe prescribed,
againsttheOrdertotheAppellateAuthoritywithina
periodof30(Thirty)daysofthedateofreceiptofsuch
Order:
Providedthatanappealmaybe admittedafterthe
expiryof the saidperiodof 30 (thirty)daysifthe
appellantsatisfiestheAppellateAuthoritythathe was
preventedbysufficientcausefrompreferringthe appeal
withintheaforesaidperiod;
(2) BeforedisposingofanAppeal,theAppellateAuthority
shallgivethe Appellanta reasonableopportunityof
beingheard.
(3) EveryAppealunderthissectionshallbe disposedof
within3 monthsfromthedateofitsfiling.

1728 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019
Functionand 10. (1)
DutiesofPrivate
Placement
Agency
The PrivatePlacementAgencyshallfurnishthe
detailsofemploymentofworkertothe Controlling
Authoritywithin7(Seven)daysfromthe·datethe
workerhas been employedwithinorbeyondthe
boundariesof theStateof Assaminthe formand
mannerasmay be prescribed.
(2) No PrivatePlacementAgencyshallemploy,engageor
deployanyworker,ifhe /she isbelow18(Eighteen)
yearsofage.
(3) EveryPrivatePlacementAgency shalldisplaya
signboardoutsideitsofficeshowingthe name of
PrivatePlacementAgencyanditsLicenseNumber.
(4) EveryPrivatePlacementAgencyshallmaintaina
registercontainingthe names,sex,permanentand
correspondingaddress,photos,natureof workand
otherdetailsofworkers,who areengaged by it,as
may be specifiedthroughGovernmentnotifications
fromtimetotimeand alsonamesand addressesof
personandestablishmentandotherdetails,wherethe
workershave beenemployedinthe formandmanner
asmaybe prescribed.
(5)
(6)
(7)
Punishmentfor 11. (1)
contraventionof
certainprovisions
EveryPrivatePlacementAgencyshallensuresafe
traveltoand fromplaceofworktotheresidenceof
theworker.
EveryPrivatePlacementAgencyshallensurepayment
ofGovernmentnotifiedminimumwagesvis-a-visthe
scheduledemploymentapplicableinthe Statewhere
the workerIS deployedthroughindividualbank
accountoftheworker.
Other functionsand duties'of PrivatePlacement
Agenciesshallbe such,asmay be prescribedfrom
timetotimebytheGovernment.
Anypersonwho contravenestheprovisionsof section
4 ofthisActshallbe punishablewithimprisonment
fora termwhichmayextendto7(seven)yearsorfine
whichmayextendtoonelakhorboth.
(2) Anypersonwho contravenestheprovisionsofsection
10 oranyoftherulesmade underthisActoranyof
the conditionof License,shallbe punishablewith
imprisonmentfora termwhich may extendtothree
years,orwithfinewhichmayextendtofiftythousand
rupeesorwithboth;
(3) No courtshalltakecognizanceof any offence
punishableunderthisActexceptona complaint-

THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4,2019 1729
(i)made bytheControllingAuthorityappointedunder
thisAct,or
(ii)made byanInspectorappointedunderthisAct;
(4) No courtinferiortothatofa JudicialMagistrateofthe
firstclassshalltryanyoffencepunishableunderthis
Act;
Limitation 12. No courtshalltakecognizanceofanoffencepunishableunder
thisActunlessthecomplaintthereofismade within3 (three)
monthsfromthedateonwhichtheallegedcommissionofthe
offencecametotheknowledgeoftheControllingAuthorityor
(he Inspector,asthecasemaybe.
Applicationof
CodeofCriminal
~, 1973
13. The provisionsof theCode of CriminalProcedure,1973
relatingtoanysearchorseizureshallbe applicabletoanysearch
orseizuremade underthisAct.
No.2of
1974
Actinadditionto 14.
anyotherLaws
ThisActshallbe inadditiontoandnotinderogationtoanyother
Jawforthetimebeinginforce.
Powerstomake 15. (I)
Rules
The StateGovernmentmay,bynotificationtobe published
intheOfficialGazette,makerulesforcarryingoutthe
provisionsofthisAct.
(2) Inparticularandwithoutprejudicetothegenerallyofthe
foregoingpower,suchrulesmayprovideforalloranyof
thefollowingmatters,namely:-
(a) theformandmannerinwhichtheLicenseistobe issued
undersub-section(1) ofsection5;
theinquirytobe conductedundersub-section(2) of
section5;
termsandconditionssubjecttowhichsuchLicenseistobe
issuedundersub-section(3) ofsection5;
feesand conditionsofrenewalundersub-section(4) of
section5;
(e) cancellationandsuspensionofLicenseundersection6;
(f)
(b)
(c)
(d)
(g)
theformandmannerofappealundersub-section(IXa) of
section9;
functions& dutiesoftheInspectorsappointedundersection
7;
otherfunctionsanddutiesofPrivatePlacementAgencies
undersection10;and
anyothermatterwhichmaybe necessarytoachievethe
objectsofthisAct.
(h)
(i)

1730 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 4, 2019
Suitand
Proceedings
Offencestobe
cognizableand
non-bailable.
Powerof
interpretation
andremovalof
difficulties.
16. No suit,prosecutionorotherlegalproceedingshalllieagainst
ControllingAuthority,Inspectororanyotherauthorityunderthis
Actinrespectofanythingdoneorintendedtobe doneingood
faith,undertheAct.
17. Allthe offencesunderthisActshallbe cognizableand non-
bailable.
18. IfanydifficultyarisesingivingeffecttotheprovisionsofthisAct,
theStateGovernmentmay,by order,publishedintheOfficial
Gazette,makesuchprovisionsnotinconsistentwiththeprovisions
ofthisAct,asmaybenecessaryforremovingthedifficulty:
Providedthatnosuchordershallbe made afterexpiryof
a periodoftwoy~ fromthecommencementofthisAct.
S.M. BUZAR BARUAH,
Commissioner& SecretarytotheGovernmentofAssam,
LegislativeDepartment,Dispur,Guwahati-6
Guwahati:-PrintedandPublishedbytheDy.Director,DirectorateofPrinting& Stationery,Assam,Guwahati-21.
Ex.GazetteNo.761-300 + 10 -04 -09 -2919. (visitat--dpns.assam.gov.in)

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